Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Punjab - Subsection Section 51(4) in The Juvenile Justice (Punjab) Rules, 1987 (4)that the juvenile will not be allowed to quit the district jurisdiction of......without the written permission of the probation officer;
